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[Cites 0, Cited by 0] [Section 4(10)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(10)(i) in The Goa Entertainment Tax Act, 1964

(i)by a consolidated payment of a percentage, to be fixed by the Commissioner, of the gross sum received by the proprietor or person on account of payment for admission to the entertainment; or